Shanmukappa S/O Hanumanthraya Patil ... vs Sridevi W/O Shanmukappa Patil Anr on 29 November, 2010

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Karnataka High Court

Shanmukappa S/O Hanumanthraya Patil ... vs Sridevi W/O Shanmukappa Patil Anr on 29 November, 2010

Bench: Ravi Malimath

.. 1»
IN THE HIGH COURT OF KARNATAKA

CIRCUIT BENCH AT GULBARGA

ON THE 29*" DAY OF NOVEMBER   
BEFORE:-~~~      

THE HON'BLE MR3U3TICE:»':P=/§\iEAIV_zMAE1ﬁ%%H«.x 

CRIMINAL PET:T:oN fm>.9335/2.::2iQ_   

BETWEEN:

1.

 (ff " V

Shanmukappa S/ct) 'HE;n'strr§a"nt.ti_ra$i.a,1E_P'atiI,
Age: 32 years, Q.:'c';'» Eiow~er»,Mer_c17ra'nt,
R/ 0 Bass v'aT:.Vji$i--aga_r, (.Su«fba*«rgA"a--;_"-- .. 

Mahaidevgf'D/o"';43\!lz§biEf.vskSh_.-  
(amayéd "as1.:y\[/o.._Sh_a'nm.!,_1Ka!E5Da),
Age: '1s'5.j§/_ear's '(m'm.Eo'r), Occ: Student,
R/ 0 Ba sa mxna ga 'r, I ba rg a.

Nagévuetndré  'E1l:e:§'.numa nth raya Patil,

A.--AgLe: 2E»..yeasrs, Occ: Flower Merchant,
v_»»'-QR/_O P3asa\}a~ .N__a_g.ar, Gulba rga.

  P--ra'brha_§?at§ W/0 Allabaksha Punekar,

;AgEr-:_ 4Gf";ér3ars, Occ: Hr;-usehoéd,

.."=R/O Gjgpsi to First Gate of Anjuman Coifege,
 N<§:a':'-G"ajal0an Dargah, Managole Road!

Bﬁapun

, VEE""~«_./-'xﬂabaksh Punekar,
' "Age: 48 years, Occ: Business,

We Opp. to First Gate, Anjumar: Coifege,
Near Gajaloan Dargah, Managoie Read,

Qjiiww

Ea



    

Bﬁepun

6. Mailamma W/0 Bhimarma;   _;
Age: 35 years, Occ: Househ"o§d;. A'
R/0 Basava Nagar, GuVfi3aa_rga.  

7. Nagamma D/0 Hanumar;rVLfi'2.xra';,<e;:: Petiﬁghnz
Age: 22 years, Clog: Hou"seh;old';__ 
R/o Basava Naga---r,'E3_uI*barjga;-.__=.. 

8. Pinkammasw/0 vrjag/_,'~v. 'V _

Age: 21_..w3erj-5, C:CC::. HVousVehor!.d,' 
R/o Ba_sL?;va;':'f\J§g.ar.!. GoIba..rg_a. 

9. Siddarr:Vh'1e.1'V3,(\//o !fl'an"urna_hthr?;aya Patil,
A"g"e":" e0}years;r O'c~c:Vi" Household,
Rgo Ba sa \J«1"vNagpa'e*r,_T "C~}-u I be rg a.
 . --V  ...Petitioners
(By Sri.Shvi\{asharan"a Reddy, Advocate)

    Shanmukappa Patii,

 %\.g'e.,; 251ye.ars, Occ: Household,
A"-.?R/o' Basava Nagar, Gulbarga,
 Now _re..~sAiding at Wadawadgi,
'Td':,Basavan Bagevvadi,

 n T orsz': Bijapur.

A    .?The State through SPP.

Ad   ...(E;y Smt.Anuradha Desai; Addl. spp)

.K.Respondents

This Criminai Petition filed under Section 482 of the Code of Criminal Procedure, 19??» praymg to set aside the order dated 07.05.2010 passed by the Civii hzdge and JMFC, Basavan Bagewadi in C.C.No.63/2010 1 w,wﬂ'""*""* and quash the entire oroceedings incEading__._ the eompiaintin CICINGE63/2010: ' This petition coming on for admission _ court delivered the foiiowing:

This petition is ﬂied un'de__r Sectien of Criminal Procedure, 1973 to the entire proceedings in C,C.Noﬁiii/201C§_}'h.eioLre:"'the Civii Judge & JMFC, Basavan Bagewa-rdhih. if V

2. 'prosecution that the compiaiin%ain't/respohideint..:'i\io.ihrtiiied a private compiaint on 13.C54i20iO* a'g.a;i'nis't--~,.tiie~~"petitioners for the offences punishabie 4'Linderr.Sec'tioh.s 494 and 109 of Indian Penal .'vV."'*Codi'e..<" hashwstated that she had married the 24.04.2008 and lived with him for a peried oi"o.n§eand half years and since no chiidren were Earn, a"V-demand was made to bring one iakh and two r._A'to_ias--*éof goid from her parents house, Unable to satisfy thie demand, the petitioner started harassing her and .. 4, drove her out of the hﬂi./38%: Hence, she was compeiied to fife a maintenance petition against him. Et is...fVorftner aiieged that on 25.03.2010 at about petitioners 3 to 9 even i<nowing_the_soi:s'iste:n_c.e"'ot'the:

marriage of the complainant '-:with'=.'petition:"erit performed the marriage of"t_he._petit'iv-oner_ i\§io';tt§._j'x;=..:it.h*';the * L' petitioner No.2 in the presenVce:VVo*f.titeL'wé.tn'ess_es,i§ Hence, the complaint was 'took cognizance of the offence gegrigigirieved by the initiation 'a_ocosed has ﬂied the present 31;, " 'V 1 Reddy, the learned Counsel appearing 'r;or._:th'erpet-itioiners contends that there ts no . .'"cas"e{ntade"i'oA_ut aoaiinst the petitioners and hence, the rénité-et'i'ovnf~of thekproceedéngs is erroneous. He contends that-._he_v"iSA4:'~"not even aware of the aiieged second Jtnaarriag'e'.with the petitioner No.2 herein who is a minor ;'g.é_Vri;' "Hence, no offence has been made out against the petitioners. Further, he contends that the petitioners 3 5;?

' ,2' é:>{ff<//em to 9 are residing at Basava Bagewadi, which is a.-irriost 200 kms and hence, their appearance before the troublesome.

4. Sri . R. S. Laga | i , the learned rQC'O'ti--ifi she} for the respondent No.1 coht'e_ndsVth_at the:'eV'%' material avaiiable even as Q_f""hev\z{ to."stib:stanftiate the marriage of the petitio'--nerAN-Q.3;»'xii/i't'hg[Vvtige'ti.tioner No.2.

5. '[:)A«:e::e~*c.i--ir,._V.___.:w.7Additional spp appearing€.ter::_'th_ev. that it is too premaittj're'_' toituivnteérfere at this stage and the pevtititihers face the triai in view of the subfstantiai'Vri'ii3§€"t'i'aI/'against them. 6.1 'ﬂea rd counseis.

A aiiegations made against the accused is that ihsgaite of the subsistence of the marriage with the resﬁahdent Neil, he has married the eetitieher No.2 and ___thereby attracting the offence aiieged against him. The is _/iii/ac.

«(Mg )-

__b...

ether accused being the reiatives were aft aware"ef'««..ti%:e earlier marriage arid have piayed an active_.A4'i;eie':'ghif"thge-----.:.'~ second marriage; That only becaruseggnet chii"id-£feh"'v§{ere._ 2 born to the 1?' respendenti the3;2'1'tha't(ie'iVrh:a'rr'i'e.rjV petitioner with the 2"" petit-ieher. ."T_here1'-.areV"se:'¥jous " ' aiiegatiohs made sovrfgar a.3""th;e'VV€Q._hdg§jt~»..of"'§all the petitioners' are cohcerh'ed'.'V stage, I 'am of the consid§er'e:{dg:gj'vieiér material on record5 quashing of the proceevdtihigsuivfgqoitigjruijf"Vre'ii;ririégmohiylthe compiaint but also going on record, I 'am of the considerﬁda""vi_févv'i..v"thAa-t'this is not a fit case where

- ~he.,pgroce.ed"i'ng"Si.eeoultiheAguashed, The petitioners therefore A 'toT'fa.(ie triai.

the aforesaid reasons, the petition being it ]de,v_oid"ot merits is dismissed ""Pi'S* ea/w f§UF§C§E

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